IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 4970  OF 2011 (@ SPECIAL LEAVE PETITION(C)NO.16899 OF 2011 @ CC NO.8960)

STATE OF RAJASTHAN & ORS. ... APPELLANTS

VERSUS

MAHILA MANDAL (UDAIPUR) ... RESPONDENT

WITH C.A.NO.4971 OF 2011 @ S.L.P.(C)NO.16901 OF 2011 @ CC NO.9390

O R D E R

Delay condoned.

Leave granted.  

Heard learned counsel for the appellants.  The short  

grievance which has been articulated by learned counsel for the  

State is that the Rules came into force from 1st January, 1993  

and the benefit could not have been given from earlier period.  

We agree with learned counsel for the State.  We modify the  

impugned  judgment  accordingly  and   direct  that  the  

respondent(s) would be entitled to benefits from 1st January,  

1993.     

We  are  quite  conscious  of  the  fact  that  we  are  

passing this order without giving notice to the respondent(s)  

because the controversy is very limited and giving notice would  

cause  much greater financial hardship for the respondent(s).  

In  this  view  of  the  matter,  we  are  passing  this  order  in  

absence of the respondent(s). In case the respondent(s) is/are  

still aggrieved then the respondent(s) would be at liberty to  

approach this Court.

: 2 :

With this modification, the appeals are disposed of.  

No costs.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 4TH JULY, 2011